Shri Budhaji Hiru Thakur And Anr vs The State Of Maharashtra Thr ...
2023 Latest Caselaw 2929 Bom

2023:BHC-AS:9270-DB

                                                                 502 WP-13617-2022.doc



                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION
                                    WRIT PETITION NO. 13617 OF 2022

                Budhaji Hiru Thakur Anr Ors.                        ...Petitioners
                      Versus
                The State of Maharashtra And Ors.                   ...Respondents
                                              ---------
                 Mr. N.S. Nakhawa, for Petitioners.
                 Ms. S.S. Bhende, AGP for Respondent Nos.3 and 4.
                                              ---------
                                                  CORAM : R.D. DHANUKA &
                                                          GAURI GODSE, JJ.

DATED : 24th March, 2023 P.C. :

. Learned Advocate for the Petitioners has placed on record

a praecipe for withdrawal of the writ petition and seek the

withdrawal of the writ petition in view of the compliance and

compromise in respect of Darkhast No.2979 of 2019 along with

Judgment and Award dated 23.12.1993 in LAR No. 97 between

the Petitioners and the Respondent.

2. In view of the aforesaid, the Petitioners seek leave to

withdraw the writ petition. Leave is granted, as prayed. The

writ petition is dismissed, as withdrawn.

                 (GAURI GODSE, J.)                            (R.D. DHANUKA, J.)